- (1.) This appeal is directed against the verdict of acquittal dated 9-3-1981, passed by the then Vth Addl. Sessions Judge, Jhansi whereby the accused respondent Ram Chandra Singh's Criminal Appeal No. 112/79 was allowed after setting aside the judgment of conviction dated 30-6-1979, passed by Shri R. S. Maurya, Munsif Magistrate, Jhansi and thereby he was acquitted.
(2.) Permission to prefer the appeal was allowed by this Court vide its order of 18/05/1980.
(3.) In brief, the facts giving rise to this appeal may be recapitulated as below :-;